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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3)(ii) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

(ii)The list of the market areas for purchase of notified agricultural produce in more than one market areas and their separate layout, storage site, capacity of the godown, address of the office and the name/father's name of all the workers posted in every market area alongwith their official capacity.